Union Of India vs Purbanchal Cement Ltd
2022 Latest Caselaw 607 Gua

                                                                 Page No.# 1/2

GAHC010204752021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                    Case No. : MFA/31/2022

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER, N F RAILWAY, MALIGAON.
            GUWAHATI 781011



            VERSUS

            PURBANCHAL CEMENT LTD.
            MEGHA PLAZA, 2ND FLOOR, BASISTHA CHARIALI, BELTOLA, GUWAHATI
            29, ASSAM



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/383/2022

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER
            NF RAILWAY
            MALIGAON
            GUWAHATI 781011


             VERSUS

            PURBANCHAL CEMENT LTD.
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             MEGHA PLAZA
             2ND FLOOR
             BASISTHA CHARIALI
             BELTOLA
             GUWAHATI 29
             ASSAM


             ------------
             Advocate for : MR. B K DAS
             Advocate for : appearing for PURBANCHAL CEMENT LTD.



                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 21.02.2022.

Heard Mr. H.P. Guwala, learned counsel appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 31.08.2021 passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A.III No.221/2012, shall remain stayed till disposal of the appeal.

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant